RAVINDER SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The appellant Ravinder Singh @ Pappu has impugned the judgment dated 28th January, 2017 and the order on sentence dated 31st January, 2017 whereby he has been convicted for committing the offence punishable under Section 376 IPC and sentenced to undergo RI for seven years with pay a fine of Rs. 5,000/- and in default of payment of fine, to undergo SI for one month.

(2.) According to the prosecution case, on 28th October, 2015 on receipt of DD No. 11A Ex. PW-9/D at PS Mehraulli, the investigating officer reached the place of occurrence where they met the complainant/prosecutrix 'D' - PW-1 (name withheld to conceal the identity), who complained about being raped in the morning at about 5.00 am at her own residence by the appellant Ravinder Singh, who is her husband's cousin's son (husband ke mama ke ladke ka ladka). She also informed that after being raped, she managed to come out of the room and bolted the appellant Ravinder Singh in the room. She informed her husband Sh.Bhupender Singh - PW-5 on his phone about the incident and PCR was informed. The prosecutrix was sent for medical examination. The accused/appellant was also got medically examined and after completion of the investigation accused Ravinder Singh was sent to face trial for committing the offence under Section 376 IPC.

(3.) The prosecution examined twelve numbers of witnesses including the prosecutrix.